STATE BANK OF INDIAN Vs. JAGAT PARKASH RANA

JUDGEMENT

(1.) -ON account of having wrongly dishonoured the cheque of the respondent due to insufficient fund, the appellant-Bank has been vide impugned order dated 29. 7. 2005, passed by the District Forum directed to pay Rs. 1,000 as compensation and Rs. 500 as cost of litigation to the respondent.

(2.) FEELING aggrieved the appellant has preferred this appeal.

(3.) THE allegations of the respondent leading to the impugned order were that he deposited Rs. 10,000 in his account on 17. 2. 2003 and he was expecting a cheque of Rs. 10,550 to be presented in his account and after deposit of the cash of Rs. 10,000 on 17. 2. 2003 the balance in the account of the respondent stood at Rs. 15,657. 79. He approached the bank and was told at about 3. 30 p. m. that the cheque of Rs. 10,550 has been returned back unpaid and further deduction of Rs. 50 has been made from his account. He has prayed that the appellant may be directed to pay Rs. 2,00,000 as compensation with interest at the rate of 10% per annum from the date of passing of the award till actual payment.